State Of Orissa And Anr vs Chittaranjan Dhal And
2025 Latest Caselaw 7288 Ori

Orissa High Court

State Of Orissa And Anr vs Chittaranjan Dhal And on 17 April, 2025

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 FAO No.324 of 2017

                             State of Orissa and Anr.                                 Appellants
                                                                   ....          Mr. P.K. Panda, ASC
                                                                   -versus-

                             Chittaranjan Dhal and                 ....                Respondents
                             Others                                           Mr. S.N. Sharma, Adv.

                                                     COROM:
                                          JUSTICE BIRAJA PRASANNA SATAPATHY
                                                           ORDER

17.04.2025 Order No

12. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the parties.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

4. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of the judgment so passed in FAO No.509 of 2014 and batch.

(Biraja Prasanna Satapathy)

SUBRAT KUMAR BARIK

Location: HIGH COURT OF ORISSA, CUTTACK Date: 23-Apr-2025 11:01:21